HEMAVATHY Vs. ADMINISTRATOR GENERAL

JUDGEMENT

(1.) These Applications have been filed to direct the respondent to disburse the share amount to the applicants from the sale consideration deposited by the purchasers on 22/4/2019.

(2.) Heard the learned counsel for the applicants and the learned Standing Counsel for the respondent and perused the materials available on record.

(3.) The suit in C.S.No.1176 of 2008 has been filed for mandatory direction, directing the first defendant to sell the suit properties and divide the sale consideration into two equal moieties and allot one moiety to the first defendant and one moiety to the benefit of the legal heirs of the deceased G.Seethamma namely the plaintiffs and defendants 7 to 17; the suit has been decreed and memorandum of compromise has been signed by the plaintiff and the defendants; as per the terms of compromise, the parties had agreed to divide the sale consideration into two parts and one part shall be taken by the first defendant Trust with appropriate directions and other part shall be shared by the legal heirs as per ratio and it was also agreed by the parties to direct the first defendant to sell the suit properties in order to effect the decree as stated above.